SAIPUDDIN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioners in all these writ petitions are before this Court challenging the impugned notification dtd. 31/5/2014 issued under Sec. 11(1) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the Act, 2013' for short).

(2.) Learned Addl. Government Advocate, on instructions from the respondent/ SLAO, submits that the SLAO by a communication dtd. 26/3/2022 made to the learned Addl. Government Advocate, has stated that since no further proceedings could take place consequent to the interim order passed by this Court in the matter of acquisition of the lands, the State Government has decided to give up the acquisition proceedings and if need be, the State Government would initiate fresh acquisition proceedings.

(3.) Learned counsel for the petitioners would submit that there was an interim order passed by this court dtd. 4/2/2015 directing that the land acquisition proceedings pursuant to the impugned notifications shall continue, however, it was also directed that there shall not be dispossession of the petitioners from their respective lands until further orders. Learned counsel for the petitioners would therefore submit that no liberty should be granted to the respondent-State Government in that view of the matter.